KUBER TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No. 671/2015 registered at Police Station Sarkanda, District Bilaspur (C.G) for the offences punishable under Section 498 -A/34 of IPC, the applicant has filed this application u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) As per the prosecution case, complainant Smt. Ganga Sharma made a report that she was married to Bhupendra Tiwari who is son of the applicant on 10.03.2015 and during marriage ceremony and subsequent to her marriage, she was subjected to torture by the family members of her husband for not bringing Car and cash of Rs.3,50,000/ - in the form of dowry. Therefore, she filed a written report on 6.04.2015 in P.S. Sarkanda.

(3.) Learned counsel for the applicant submits that the applicant who is father -in -law has been falsely implicated in this case and the complainant after marriage went to Kurushetra (Haryana) along with husband and the applicant was residing separately at Bilaspur and the charges were clamped against this applicant on the pretext that her husband is impotent and consequently a report has been made on the false allegations, therefore, the applicant may be extended the benefit of provisions of Section 438 Cr.P.C.